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SC: Previous Suit Must Have Been Decided on Merit for Application of Res Judicata - (05 Apr 2023)

CIVIL

Supreme Court while summarizing the principle of Res Judicata has observed that for Res Judicata to apply matter directly & substantially in issue in subsequent suit must be same matter which in former suit. Further, suit should have been decided on merits and decision should have attained finality.

Tags : SUPREME COURT   RES JUDICATA   MERIT  

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